PRADEEP VERMA ALIAS SUNNY Vs. STATE OF HP

JUDGEMENT

(1.) By way of instant petition filed under Section 482 of the Code of Criminal Procedure, a prayer has been made on behalf of the petitioner, for quashing of FIR No. 36/2019 dated 21. 4. 2019, under Sections 354-A and 452 , registered with Police Station Anni, District Kullu, H. P. , as well as consequent proceedings pending before the court below on the basis of compromise/amicable settlement arrived inter-se parties.

(2.) Averments contained in the petition, which is duly supported by an affidavit, reveal that FIR sought to be quashed in the instant proceedings came to be lodged at the behest of the Whether reporters of the Local papers are allowed to see the judgment? respondent-complainant (herein after referred to as "the complainant"), who alleged that on 19.4.2019, petitioner herein, behaved indecently and made an attempt to outrage her modesty by touching her breast. After completion of investigation, police presented challan in the court of learned JMIC Anni, District Kullu and same is pending adjudication. However, fact remains that before case initiated at the behest of the complainant could be taken to its logical end, parties to the lis have resolved to settle their dispute amicably inter-se them by way of compromise placed on record (Annexure P-2).

(3.) On 19.12.2019, this Court while issuing notice to the respondents deemed it necessary to cause presence of the parties, especially Leela Devi-respondent No. 2, so that factum, with regard to the correctness and genuineness of the compromise, if any, is ascertained/ verified.